Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 139 in The M.P. Registration Rules, 1939 139. Rules 137 and 138 shall also apply to applicants who attend in person and who desire that the copies should be sent by post, provided that they supply the necessary postal envelope to the Registering Officer.
